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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(c) in The Railway Claims Tribunal Act, 1987

(c)may authorise the Vice-Chairman or the Judicial Member or the Technical Member appointed to one Bench to discharge also the functions of the Vice-Chairman or, as the case may be, the Judicial Member or the Technical Member of another Bench.